P.R. SUGASREE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of Cr.P.C., by the sole accused in C.C.No.100/2017 on the file of the Judicial First Class Magistrate Court-II, Wadakkanchery, arraying the original complainant as the 2nd respondent and State of Kerala as the 1 st respondent.

(2.) The revision petitioner impugns judgment in C.C.No.100/2017 dtd. 29/9/2021 on the file of the Judicial First Class Magistrate Court-II, Wadakkanchery and the judgment in Criminal Appeal No.167/2021 dtd. 3/8/2022 on the file of the Additional Sessions Court, Thrissur arising therefrom.

(3.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor appearing for the 1st respondent.